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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Madhya Pradesh - Subsection

Section 134(3) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(3)Every member of the service or officer or servant of a Market Committee shall make a declaration to the Market Committee by the end of every market year of the immovable property owned or acquired or disposed of by him the previous year either on his own account or as a trustee or administrator or executor.